Gowtham Chand Chopra vs Indrani
2021 Latest Caselaw 13830 Mad

                                                               1


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 12.07.2021

                                                             Coram

                                      The Hon'ble Mr. Justice C.V.KARTHIKEYAN

                                                  C.R.P.No.1075 of 2021
                                                            &
                                                  CMP No.8471 of 2021

                     Gowtham Chand Chopra
                                                        ... Petitioner/Appellant/Respondent

                                                             Vs

                     Indrani
                                                        ... Respondent/Respondent/Petitioner


                               Civil Revision Petition filed under Section 25 of the Tamil Nadu
                     (Buildings Lease & Rent Control) Act, 1960 as amended by Act 1 / 1973
                     praying to set aside the judgment and decree in R.C.A.No.257 f 2018, on
                     the file of the VIII Small Causes Court, Chennai, dated 18.03.2020, and
                     confirming the judgment and decree in R.C.O.P.No.646 of 2015 on the
                     file of the XVI Small Causes Court, Chennai dated 16.12.2017.
                                      For Petitioner    ..         Mr.V.Raghavachari

                                      For Respondent    ..         Mr.Parthasarathy

                                                        ORDER

Heard the learned counsel for the revision petitioner and the

respondent.

https://www.mhc.tn.gov.in/judis/

2. When the matter is taken up for hearing today, both the learned

counsel submitted that a Memo of Compromise dated 26.06.2021duly

signed by both the parties with their respective counsels has been filed

before this Court. The relevant portion of the Memo of Compromise is

extracted below:

“2. In pursuance of the intervention of friends, the parties herein have resolved to put an end to the dispute. The memorandum of compromise is as hereunder:

a. That the petitioner herein shall handover vacant possession of the premises on 28.06.2021 and will remit the cheque of Rs.10,00,000/- which was issued on 12.03.2021.

b. That the respondent herein will make a wire transfer of Rs.10,00,0000/- to the account of the petitioner on 28.06.2021.

c. That the petitioner will pay the maintenance charges, the electricity bill until 28.06.2021 and will bear all cost of damages if any, caused by the petitioner.

d. By this memorandum of compromise, it is made clear that neither of the parties shall have any claim over the other and the respondent waives her right of claiming fair rent fixed in RCOP No.646 of 2015 on the file of he XVI Small Causes Court, Chennai, as confirmed in RCA No.257 of 2018 on the file of the VIII Court of Small https://www.mhc.tn.gov.in/judis/

Causes Court, Madras.” .

3. The said Memorandum of Compromise is recorded. Therefore,

nothing survives for consideration in this Civil Revision Petition and

accordingly, the same is dismissed. No order as to costs. Consequently,

connected miscellaneous petition is closed.

12.07.2021 Internet:Yes/No Index:Yes/No kal

To

1. The VIII Small Causes Court, Chennai,

2. The XVI Small Causes Court, Chennai

https://www.mhc.tn.gov.in/judis/

C.V.KARTHIKEYAN,J.

kal

C.R.P.No.1075 of 2021 & CMP No.8471 of 2021

12.07.2021

https://www.mhc.tn.gov.in/judis/